DAYA KISHAN Vs. TEHSILDAR NAJAFGARH

JUDGEMENT

(1.) RP No.500/2009 & CM No.10216/2013 (for condonation of delay)

(2.) Briefly stated, the facts of the case are that the petitioners had filed a petition praying inter alia for issuance of directions to the respondent/revenue authorities to undertake demarcation of the land situated in Khasra No. 656 & 657 in Village Sarangpur, New Delhi, in accordance with the records available.

(3.) On 5.3.2008, learned counsel for the petitioners had stated that he had made several representations for demarcation, but without any success. On the aforesaid date, notice was issued in the writ petition and a counter affidavit was directed to be filed by the respondents. However, the counter affidavit was not filed. On 25.8.2008, learned counsel for the respondent/revenue authorities had stated that the counter affidavit was filed two days earlier, but the same was not on record. Counsel for the petitioner had also submitted that he had not received a copy of the same. On the assumption that the counter affidavit would be placed on record, directions were issued to the petitioners to file a rejoinder and the matter was adjourned to 7.1.2009.